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State of Maharashtra - Section

Section 22 in The Maharashtra Land Revenue (Revenue Surveys and Sub-Divisions of Survey Number) Rules, 1969

22. Entry of survey numbers and sub-division in records.

- The area and assessment of lands surveyed and assessed to land revenue under the provision of Section 68 and of Chapters V, VII of the Code, shall be recorded and maintained-
(a)in the case of survey numbers, in Form 'A' if the land is used for an agricultural purpose, and in Form 'B' if it is used for a purpose other than agriculture;
(b)in the case of sub-division of survey numbers in Form 'C ' if the land is situated within the limits of the districts of Thana, Kolaba and Ratnagiri, and in Form 'D' if the land is situated within the limits of any other district of the State.
Form 'A'(See Rule 22)Village......... Taluka Year 19
Land Register, Standard Rates Per acre Dry Garden Rice Warkas and Others Village Year of Introduction, expiry of Settlement,Survey Group II, date of Instalment
1 2 3 4 5 6 7
             
Sr. No. Tenure Total area Deduct Unassessed and cultivation Kind Unculturable, unvilable for Area Agricultural Assessment
8 9 10 11 12 13
        [H.a] [Substituted by G.N. of 25.11.1970.] Rs. P
Details of cultivable land and assessment
Dry-crop Garden
Kind Area Assessment Kind Area Assessment
14 15 16 17 18 19
  [H.a] [Substituted by G.N. of 25.11.1970.] Rs.P.   [H.a] [Substituted by G.N. of 25.11.1970.] Rs.P.
      Warkas and other
Kind Area Assessment Kind Area Assessment
20 21 22 23 24 25
  [H.a] [Substituted by G.N. of 25.11.1970.] Rs.P.   [H.a] [Substituted by G.N. of 25.11.1970.] Rs.P.
Details of water share included in (12), (15) and(18) Public Rights of Way and Easement Particulars of alterations Orders sanctioning changes Remarks
Kind Amount
26 27 28 29 30 31
  Rs.P.        
Abstract
    Area Assessment[H.a.] [Substituted by G.N. of 25.11.1970.]Rs. P.
     
A. Land for Cultivation-  
I. Assessed-  
  (a) Occupied Khalsa- (i) Ordinary Tenure :  
    (ii) Restricted Tenure :  
  (b) Unoccupied Khalsa,  
  (c) Land free or reduced by special Assessment.  
  (d) Inam (of which in N.A. use[H.a.] [Substituted by G.N. of 25.11.1970.])  
    Total Assessed :_________
II. (a) Unassessed-  
  (b) Unassessed and assigned for Special Use(e.g.,agricultural farm, rice breeding centre, etc.)  
    Total - A : ___________
B. Land not available for cultivation -  
I. Uncultivable -  
  (a) Pot Kharab.  
  (b) Rivers and Nalas.  
    Total : ___________
II. Assigned for public and special uses -  
  (a) Forest (wood and plots.[H.a.] [Substituted by G.N. of 25.11.1970.])  
  (b) Kuran  
  (c) Free-pasture, cattle-stand.  
  (d) Village site.  
  (e) Tank.  
  (f) Burial ground.  
  (g) Railways.  
  (h) Pot Kharab assigned for roads, water  
  (i) Roads and Paths.  
  (j) Cantonment lands (military camp, shooting range etc.)  
  (k) School.  
  (l) Dharamshalas.  
    Total : ____________
    Area Assessment[H.a.] [Substituted by G.N. of 25.11.1970.]Rs. P.
III. Leased out or granted (on conversion of use) of S.N. for N.A.uses  
  (a) Bungalows and other human residence.  
  (b) Factories, Mills and Industrial buildings.  
  (c) Bricks-fields, Timber yards, etc. (non-built on)  
  (d) Play-grounds, etc.  
  (e) Salt-pans  
  (f) Schools  
  (g) Dharamshalas  
    Total : __________
    Total - B __________
    Grand Total of Village : __________
    Examined (date) ..........................
    (Signed) ..........................
Date (Signed)Talathi Jamabandi Karkun
(Signed)Tahsildar.
Form 'B'(See Rule 22)Register of N.A. OccupanciesName of Village ..........................Taluka ..........................................
Serial No. Description of Land Area Nature and terms of the grant Amount of occupancy price, if any
(1) (2) (3) (4) (5)
    [H.a.] [Substituted by G.N. of 25.11.1970.]   Rs. P.
Annual Revenue Period for which revenue is fixed Authority Name of the first lessee or grantee Remarks (each entry should be signed byTahsildar)
From To
(6) (7) (8) (9) (10)
Rs. P.        
Form 'C'(See Rule 22)Register of Area and Assessment of Sub-Divisions for use in Thana Kolaba and Ratnagiri DistrictsVillage........ Taluka............ District.........
Sub-Division No. and Falni No.
Serial No. Survey No. Sub-Division No./Falni No. Total[Area] [Substituted by G.N. of 25.11.1970.] Pot Kharab or unarable Arable Assessment
(1) (2) (3) (4) (5) (6) (7)
            Rs. P.
No. of New Sub-Division
Sub-Division No. No. of Sub-Division and Falni of which theSub-Division is composed Total[Area] [Substituted by G.N. of 25.11.1970.] Pot Kharab unarable Arable Provisional Assessment Total Assessment of the Sub-Division Name of the occupant Remarks
(8) (9) (10) (11) (12) (13) (14) (15) (16)
          Rs.P. Rs.P.    
Form 'D'(See Rule 22)Register of Area and Assessment of Sub-Division for use in Districts other than Thana, Kolaba and RatnagiriVillage.................. Taluka.................. District................
Survey No. Sub-Division No. Area Unarable Cultivable Area Assessment Class of land Area
(1) (2) (3) (4) (5) (6) (7)
  [H.a.] [Substituted by G.N. of 25.11.1970.]   [H.a.] [Substituted by G.N. of 25.11.1970.] Rs. P.   [H.a.] [Substituted by G.N. of 25.11.1970.]
Sub-Division No. Area Unarable Arable Tenure Area Unarable
(8) (9) (10) (11) (12) (13) (14)
          [H.a.] [Substituted by G.N. of 25.11.1970.]  
Arable Soil annas Water annas Length Km./Miles Assessment per acre Provisional assessment Final assessment
(15) (16) (17) (18) (19) (20) (21)
        Rs. P. Rs. P.  
Increase or decrease in the second revision Increase or decrease in the third revision Total final assessment of the sub-division Plus (+) or minus (-) Final permanent assessment of the sub-division Remarks
(22) (23) (24) (25) (26) (27)
    Rs. P.   Rs. P.